S CHINNA DURAI Vs. DISTRICT COLLECTOR KANCHEEPURAM DISTRICT

JUDGEMENT

(1.) (Prayer: Writ Petition filed under Article 226 of the Constitution of India praying for a writ of Mandamus directing the first and second respondents herein to consider petitioner's representation dated 03.03.2011 and confer the savudu quarrying lease at an early date.) 1. Mr.R.Thirugnanam, the learned Special Government Pleader, takes notice for the respondents.

(2.) THE learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the first respondent is directed to dispose of the representation, dated 3.3.2011, on merits and in accordance with law, within a specified period.

(3.) ACCORDINGLY, the writ petition is disposed of, with the above directions. No costs.